SHAURABH AGRAWAL Vs. ADDL COMMISSIONER JUDICIAL AGRA

JUDGEMENT

(1.) Petitioner purchased a property vide registered sale deed dated 10.6.2004.

(2.) In respect of the aforesaid sale deed proceedings under section 47-A(3) of the Indian Stamp Act, 1899 were initiated.

(3.) The District Magistrate vide order dated 19.6.2006 determined the deficiency and imposed equal amount of penalty and both the amounts were directed to be recovered with interest @ 1.5% per month.